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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(2) in Kerala Water Supply and Sewerage Act, 1986

(2)The Authority shall furnish to the Government at such terms and in such form and manner as the Government may direct such statistics and returns and such particulars in regard to any proposed or existing schemes or activities of the Authority or any other matter under the control of the Authority as theGovernment may, from time to time, require.